Section 107 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
107. Dispute as regards obligation to collate.
- Where there is a dispute between the co-heirs regarding the obligation to collate or over the subject of collation and the dispute cannot be decided in the inventory, the inventory proceeding shall not be stayed on that ground and the person bound to collate, shall furnish security in respect of the properties gifted to him till the dispute is decided by a competent court.
